Section 32 in The Orissa Forest Contract Rules, 1966
32.
(1)The forest contractor shall not erect any presses within or adjoining a Government Forest without a written permission of the Divisional Forest Officer who shall indicate the place where they may be erected.(2)The Divisional Forest Officer shall have the right to burn the forests covered by any forest contract for the extraction of Sabai grass between the January and the 30th June in each year and Government shall not be liable for any damage caused to Sabai Grass by such burning.Rules Regulating the Consequences of a Breach of the Conditions of a Forest Contract
